BUDH SINGH Vs. ANOKH SINGH

JUDGEMENT

(1.) THE impugned order permitting impleading of Gram Panchayat Rasulpur and Co-operative Society Rasulpur, as defendants in the suit, warrants no interference in revision.

(2.) IT will be seen that Anokh Singh Sarpanch of the Gram Panchayat and Dalip Singh President of the Co-operative Society already stand impleaded as defendants. The suit filed by the petitioners is with regard to possession of the land which is said to be in possession of Gram Panchayat and the Society. An injunction had also been sought to restrain the Gram Panchayat and Society from raising any construction thereon The case set up the respondents is that both these entities have possession of the land and had also spent large sum of money on the constructions made on it.

(3.) SUCH being the circumstances, both Gram Panchayat and the Co-operative Society were clearly proper and necessary parties for effectively and completey adjudicating upon the matter in controversy. The revision petition is consequently hereby dismissed with costs. Counsel's fees Rs. 300/ -.